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Judgment
6 paragraphs · 119 wordsHeard learned counsel for the parties on the request of the petitioner to fix the matter for final hearing at an early date. It is submitted that the issue
involves appreciation and interpretation of some paragraphs of recent judgement of Supreme Court in the AGR matter reported in 2020 9 SCC 748
(Union of India Vs. Association of Unified Telecom Service Providers of India & Ors.) dated 01/09/2020. Learned counsel for Union of India agrees
that the issue lies within a narrow compass and is governed by the said judgement.
Post the matter under the head ""for hearing"" as first case subject to overnight part-heard, if any, on 18.04.2022. Â
The M.A. No. 63 of 2022Â is disposed of.